(1)An applicant for a license in Form "F" for storage of flammable, toxic or corrosive gases for the purpose of sale or trading and not for own use, shall apply to the District Authority with two copies of site plan showing the location of the premises proposed to be licensed under these rules.(2)An applicant for license in Form "G", for CNG dispensing station, shall apply to the District Authority with two copies of site plan showing the location of the premises proposed to be licensed under these rules.The District Authority, if satisfied, shall grant no objection certificate to the applicant receiving a license for the above purpose at the site proposed, and shall forward it to the Chief Controller or Controller with his application.(3)The requirement of "No Objection Certificate" under sub rule (1) shall not be applicable for a license in form "F" for storage of flammable, toxic or corrosive gases forming part of cylinder filling plant.(4)Every certificate issued by the district authority under sub-rule (1) and (2) shall be accompanied by a copy of the plan of the proposed site duly endorsed by him under official seal.(5)The Chief Controller or Controller may refer an application not accompanied by a certificate granted under sub-rule (1) and (2) to the District Authority for its observation.(6)If the District Authority, either on a reference being made to him or otherwise, intimate to the Chief Controller or Controller that any license which has been applied for should not be in his opinion, granted, such license shall not be issued without the sanction of the Central Government.
